DNYANSAGAR SHIKSHAN PRASARAK MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of counsel for the parties, petition is heard finally.

(2.) By this petition filed under Article 226 of the Constitution of India, 1950 petitioners are challenging the order dated 20th February 2014 issued by respondent no. 1 thereby refusing to sanction posts of non-teaching employees in private primary schools in the State and for a declaration that the existing posts / in-service non-teaching employees as surplus and to absorb them if the vacancies are available in the secondary and higher secondary schools. In short petitioners have been appointed as nonteaching staff in aided primary school of petitioner no. 1, but the second respondent has not yet granted approval to the said appointments.

(3.) The facts leading to the filing of this petition are as under:-